G BABU Vs. GOVERNMENT TAMILNADU

JUDGEMENT

(1.) HEARD, Mr. R. Rengaramanujam, the learned counsel for petitioner and Ms. C.K. Vishnupriya, the learned Additional Government Pleader for the respondents.

(2.) THE Original application in O.A.No. 605 of 2002 (W.P.No,5721 of 2007) has been filed to quash the order, dated 09.03.2001, of the third respondent, namely, the District Educational officer, Karur, rejecting the request of the petitioner for compassionate appointment on the death of his mother.

(3.) IT is true that the aforesaid Government Order in G.O.Ms.No,998, Labour and Employment Department, dated 2.5.1981, makes it clear that if any member of the family of the deceased government servant is in employment, the dependent members of the deceased government servant are not eligible for compassionate appointment. But, the learned counsel for the petitioner has brought to my notice the later Government Order in G.O.Ms.No.155, Labour and Employment Department, dated 16.7.93, wherein the aforesaid G.O.Ms.No,998, Labour and Employment Department, dated 2.5.1981, was also referred to. The relevant paragraphs of the said G.O 155 is extracted hereunder:-